Section 2(l) in Goa Investment Promotion Act, 2014
(l)"Investor" means any person including a company registered under the Companies Act, 1956 (1 of 1956) or the Companies Act, 2013 (Central Act 18 of 2013), Trusts registered under the Indian Trusts Act, 1882 (2 of 1882), Society registered under the Societies Registration Act, 1860 (21 of 1860), partnership firms registered under the Indian Partnership Act, 1932 (9 of 1932), Limited Liability Partnership registered under the Limited Liability Partnership Act, 2008 (Central Act 6 of 2009) and shall include any other body corporate including those from outside India qualified to invest in India under relevant laws for the time being in force or under the relevant policies of the Government of India or the Government as may be applicable at the time of such investment;
